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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(1) in The Court of Wards Act, 1977 (1920 A.D.)

(1)When the Court of Wards decides to release from it s superintendence the person or property, or both, of any minor, it may, before such release, by an order in writing, appoint any person to be the guardian of the person or property, or both, of such minor.